(1)This Act may be called the Bengal Money-lenders Act, 1940.(2)It extends to the whole of [West Bengal] [Words substituted for the word 'Bengal' by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.][but it it shall not apply to the Reserve Bank of India constituted by the Reserve Bank of India Act, 1934] [Words and figures Inserted by W.B. Act 5 of 1949.],(3)It shall come into force on such date as theWord Substituted for the [State Government may, by notification in the Official Gazette, appoint.] [words 'Provincial' by the Adaptation of Laws Order. 1950.]
